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Supreme Court Of India

(From : (2000) 19 OCR 517)

Hon'ble Judge(s): Y. K. Sabharwal, D. M. Dharmadhikari, Tarun Chatterjee , JJJ

(A) Criminal P.C. (2 of 1974) , S.227, S.228, S.209— @page-SC360 Constitution of India , Art.21, Art.14— Framing of charge - Materials/document filed by accused - Cannot be considered at that stage - Material produced by prosecution alone is to be considered - Depriving accused to produce material of sterling quality at stage of framing charge - Not violative of Arts. 21, 14 - Since roving/fishing inquiry and mini trial at stage of framing charge - Is not permissible - Expression "record of case" and "hearing of submissions of accused" occurring in S. 227 - Meaning of. Satish Mehra v. Delhi Administration (1996) 9 SCC 766, Overruled. The expression "the record of the case" is used in S. 227 of the Code. Though the word "case" is not defined in the Code but S. 209 throws light on the interpretation to be placed on the word. Section 209 which deals with the commitment of case to Court of Session when offence is triable exclusively by it, inter alia, provides that when it appears to the Magistrate that the offence is triable exclusively by the Court of Session, he shall commit "the case" to the Court of Session and send to that Court "the record of the case" and the document and articles, if any, which are to be produced in evidence and notify the Public Prosecutor of the commitment of the case to the Court of Session. It is evident that the reco....